(1)The Superintendent shall place under the observation of the Medical Officer and, if available, a Psychiatrist, any inmate appearing to become of unsound mind, and shall, if such inmate is an undertrial inmate, report the case to the Court by whose warrant or order such inmate is committed to prison.(2)If after such observation as aforesaid, the inmate is found to be of unsound mind, the Superintendent shall report the case, together with the medical certificate and such other documents as may be prescribed, -(a)to the Court by whose warrant or order the inmate is committed to prison, if such inmate is an undertrial inmate, for appropriate orders of the Court with regard to such inmate;(b)to the Inspector General, if such inmate is other than an undertrial inmate; for appropriate action under Section 82 with regard to such inmate;(3)If a person of unsound mind is committed to prison for safe custody under section 330 or section 335 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) without any specific orders from the committing Court for his removal to asylum, the Superintendent shall report the case to the Inspector General for appropriate action under section 81.
